Mangal Matho S/O Late Surendera Matho ... vs The State Of Jharkhand
2025 Latest Caselaw 4970 Jhar

Jharkhand High Court

Mangal Matho S/O Late Surendera Matho ... vs The State Of Jharkhand on 17 April, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                           2025:JHHC:11526-DB




IN THE HIGH COURT OF JHARKHAND AT RANCHI
            L.P.A. No. 349 of 2013
                         with
            I.A. No. 185 of 2020
Mangal Matho s/o Late Surendera Matho Resident of village Jabra
Beri Toli P.O.- Baghima P.S. Palkot Distt.-Gumla.
                   ...  ...     ...  ...    ...   ... Appellant
                        Versus
1. The State of Jharkhand
2. The Deputy Commissioner cum Chairman Compassionate
   Committee Gumla At Gumla P.O.+P.S.+Distt. Gumla.
3. The District Animal Husbandry, Animal Husbandry Department
   Gumla, At Jaspur Road P.O.+P.S.+ Distt. Gumla
                                     ...      ...     ... Respondents
                        ---------

CORAM:             HON'BLE THE CHIEF JUSTICE
             HON'BLE MR. JUSTICE RAJESH SHANKAR
                        ---------
For the Appellant:      Mr. Rajesh Kr. Mishra, Advocate

For the Respondents: Mr. Sushant Kumar, AC to SC-II

---------

09/Dated: 17.04.2025

1. The I.A. No. 185 of 2020 is filed under section 5 of the Limitation

Act to condone the delay of 269 days in filing this Letters Patent

Appeal challenging the judgment dt. 27.11.2012 in W.P.(S) No.

1273 of 2011 of the learned Single Judge.

2. Though in the application filed seeking condonation of delay the

applicant had contended that he suffered from jaundice and had no

sufficient means to cure himself and he was depending on some

Baidh in village, no certificate of illness on account of this jaundice

has been filed. That apart, even assuming that he was suffering

from jaundice, it cannot be contended that he was sick from

27.11.2012 till 30.9.2013 when the appeal came to be filed.

3. Therefore, we are of the view that sufficient cause has not been

shown by the applicant for condoning the said period of delay.

2025:JHHC:11526-DB

4. Accordingly, the application for condonation of delay is dismissed,

consequently, appeal is dismissed.

(M.S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) Sharda/MM/ Cp.02